Section 4(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(3)On receipt of the report, the State Government shall, after considering the report, with due regard to the objections and suggestions received by it, decide the question of regulating marketing of agricultural produce in the area specified in the notification. After the question is decided, the State Government may issue the notification under sub-section (1) of section 4 in terms of such decision.
